STATE OF U P Vs. GAJADHAR PANDEY

JUDGEMENT

(1.) SPECIAL Apeal No. 110 of 2000 has been filed by the State -respondents against the judgment and order dated 5 -11 -1999 passed by the learned Single Judge in Civil Misc. Writ Petition No. 38530 of 1999. Following the judgment and order given in the connected writ petition No. 13710 of 1999, Mahendra Nath Tiwari v. State of U.P. and others, the writ petition was allowed and the termination order, dated 5 -6 -1973 was quashed.

(2.) SPECIAL Appeal No. 112 of 2000 has been filed by the State -Respondents against the judgment and order dated 5 -11 -1999 passed by the learned Single Judge in Civil Misc. Writ Petition No. 38534 of 1999, wherein the learned Single Judge had followed the decision of this Court in the case of Vijay Bahadur Singh v. State of U.P. and others, (Civil Misc. Writ Petition No. 46061 of 1993), decided on 26 -9 -1997 and allowed the writ petition by quashing the termination order dated 20 -11 -1975.

(3.) SPECIAL Appeal No. 229 of 2000 has been filed by the State -Respondents against the judgment and order dated 8 -9 -1999 passed by the learned Single Judge in Civil Misc. Writ Petition No. 44581 of 1999 preferred by Ram Bishal Maurya by following the decision of this Court dated 26 -9 -1997 passed on Civil Misc. Writ Petition No. 46061 of 1993 Vijay Bahadur Singh v. State of U.P. and others. The writ petition has been allowed and the petitioner has been directed to be reinstated on his original post of constable in P.A.C.